High Courts30 Sept 2024Disposed Of
Rashida Khatoon Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0075
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 302, 307, 323, 354, 506, 509
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Delhi High Court judgments
1,31,711 judgments · page 1,051 of 6,586
High Courts27 Sept 2024Dismissed
Parikshit Grewal & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1539
Administrative Tribunals Act, 1985-Section 14, 14(1), 14(1)(a), 3(q), 5(6), 28Constitution of India-Article 14, 15, 16, 32, 32(3), 136, 141, 144, 226, 227, 323-A, 323-A(1), 323-A(2)(d), 323-B, 323-B(3)(d)Central Administrative Tribunal (Procedure) Rules, 1987-Rule 4(5)
High Courts27 Sept 2024Disposed Of
M/s S S Builders Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 1547
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), Fourth ScheduleArbitration and Conciliation (Amendment) Act 2015-Sub-Section 12(5)
High Courts27 Sept 2024Dismissed
Gaurav Enterprises Vs Rajiv Gandhi Super Speciality Hospital & Anr.
Delhi High Court · (2024) 09 DEL CK 1625
Payments of Bonus ActThe Private Security Agencies (Regulation) Act, 2005
High Courts27 Sept 2024Dismissed
CS Construction Company Pvt Ltd & Anr. Vs Excelling Geo And Engineering Consultant Pvt Ltd & Ors.
Delhi High Court · (2024) 09 DEL CK 1629
Constitution of India-Article 226, 227Arbitration & Conciliation Act, 1996-Section 37, 38(1) provisoDelhi International Arbitration Centre (Administrative Costs & Arbitrator's fees) Rules, 2018-Rule 3(ii)
High Courts27 Sept 2024Dismissed
Sahne Alam @ Sahil Caudhary Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1651
Indian Penal Code, 1860-Sections 328/376Protection of Children from Sexual Offences Act, 2012-Sections 4/6Juvenile Justice (Care and Protection of Children) Act, 2015-Section 9, 9(2), 94
High Courts27 Sept 2024
Sushma Vs State NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 1653
Indian Penal Code, 1860-Sections 498A, 304B, 34Indian Evidence Act, 1872-Section 113, 113BCrPC-Section 438, 437
High Courts27 Sept 2024Dismissed
Chander Bose Vs Madhu Bansal & Anr.
Delhi High Court · (2024) 09 DEL CK 1656
Indian Penal Code, 1860-Sections 406, 420, 120B, 468, 471Code of Criminal Procedure, 1973-Section 156(3), 162
High Courts27 Sept 2024Dismissed
Akash Pack Tech (P) Limited Vs M/S Today Tea Limited
Delhi High Court · (2024) 09 DEL CK 1685
Limitation Act, 1963-Section 5CPC-Order VII Rule 11
High Courts27 Sept 2024Allowed
Rustam Beg (Deceased) Thr Lrs Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1790
Constitution of India-Article 227
High Courts27 Sept 2024
Bhim Singh Vs Ram Kumar
Delhi High Court · (2024) 09 DEL CK 1791
CPC-Order XXXVII
High Courts27 Sept 2024
Varun Gupta Vs Suman Grover & Anr.
Delhi High Court · (2024) 09 DEL CK 1793
Indian Evidence Act-Section 65-BBharitya Sakshya Adhiniyam, 2023-Section 63
High Courts27 Sept 2024Disposed Of
Rohit Madan Vs Aditya Madan
Delhi High Court · (2024) 09 DEL CK 1797
High Courts27 Sept 2024Disposed Of
M/s Spell Organics Ltd Vs M/s Apsom Turner Pvt Ltd & Anr.
Delhi High Court · (2024) 09 DEL CK 1800
CPC-Order I Rule 10
High Courts27 Sept 2024Disposed Of
Kajol Gupta Vs Sarthak Jain
Delhi High Court · (2024) 09 DEL CK 1801
High Courts27 Sept 2024Disposed Of
Mahender Singh & Ors. Vs Hukam Chand
Delhi High Court · (2024) 09 DEL CK 1803
High Courts27 Sept 2024Disposed Of
Reliance General Insurance Co. Ltd. Vs Balbir Kaur
Delhi High Court · (2024) 09 DEL CK 1805
Constitution of India-Article 227
High Courts27 Sept 2024Disposed Of
Sudhir Kumar Dhingra Vs Delhi Development Authority
Delhi High Court · (2024) 09 DEL CK 1841
Constitution of India, 1950-Article 226Right to Information Act, 2005
High Courts27 Sept 2024Disposed Of
Mahender & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1936
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406Hindu Marriage Act-Section 13B(2)
High Courts27 Sept 2024Disposed Of
Danish & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1935
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34